Abdul Rahman vs Ajay Narain Agrawal And 9 Others
2014 Latest Caselaw 4846 ALL

Citation : 2014 Latest Caselaw 4846 ALL
Judgement Date : 22 August, 2014

Allahabad High Court

Abdul Rahman vs Ajay Narain Agrawal And 9 Others on 22 August, 2014

Bench: Mohd. Tahir




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

RESERVED
 
Court No. - 27
 

 
Case :- TRANSFER APPLICATION (CIVIL) No. - 353 of 2014
 

 
Applicant :- Abdul Rahman
 
Opposite Party :- Ajay Narain Agrawal And 9 Others
 
Counsel for Applicant :- A.S. Srivastava
 

 
Hon'ble Mohd. Tahir,J.

Heard learned counsel for the applicant on the point of maintainability of this transfer application.

This transfer application is rejected as not maintainable for the reasons mentioned in the judgment dated 22.8.2014 passed by this Court in Transfer Application (Civil) No.341 of 2014, Smt. Sunita Devi versus Ram Kripal and another.

However, the applicant is at liberty to avail the required remedy by filing writ petition under Article 226 and 227 of the Constitution of India, 1950 in the appropriate court.

The certified copy of the order of the District Judge be returned to the counsel for the applicant as per rule.

Order Date :- 22.8.2014